BASUDEO RAMGOVIND Vs. VACHHA & CO.

JUDGEMENT

(1.) ONE Satyanarayanlal (plaintiff), who was carrying on business as a carpet merchant at Bhadohi in Banares filed a suit against Basudeo (defendant) to recover Rs. 35,000 odd in respect of certain consignments of carpets supplied by him to the defendant at Bombay. The defendant by his written statement admitted a sum of RS. 6,000.

(2.) THE second party has this day paid to the first party the said sum of Rs. 14,500 (Rupees fourteen thousand five hundred only) as follows: (a) Rs. 12,800 (Rupees twelve thousand eight hundred only) in cash through the said Seth Narayandas. (b) Rs. 1,700 (Rupees seventeen hundred only) by pledging four sets of ornaments containing about twenty four tolas of gold a list where of is hereto annexed as Ex. 'A' by way of security of Rs. 1,100. The second partyagrees to repay to the first party the said sum of Rs. 1,700 within six months from the date hereof and the first party on payment of the said sum by the second party to return the said ornaments to the second party.

(3.) SAVE as aforesaid neither party has any claim against the other.